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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Jharkhand - Subsection

Section 39(9) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(9)In the event of a serious allegation or complaint against the Person-in-charge of the institution, he shall not be part of the emergency meeting and another available member of the Management Committee shall be included in his place.